SYED BADRUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the order passed by the respondent No.3 vide Proceeding R.C.No.1413/2016-WS dtd. 20/6/2024 in disqualifying the petitioner from the post of Chairman of the respondent No.5-Society in terms of provision of Sec. 32(3) of the Telangana Cooperative Societies Act,1964 and devolving the powers of the Chairman on Vice-Chairman of the Society until conduct of election to the post of Chairman of the Society as illegal and arbitrary.

(2.) Heard Sri Avinash Desai, learned Senior Counsel for Sri Girija Shankar Sharma, learned counsel for the petitioner, learned Assistant Government Pleader for Cooperation and Sri J. Ashvini Kumar, learned counsel for the respondent No.6.

(3.) Learned Senior Counsel for the petitioner submits that the respondent No.5-Society functioning has been governed by the provisions of the Telangana Cooperative Societies Act, 1964 (for short 'the Act') read with Bye- Laws of the respondent No.5-Society. The affairs of the said Society have been managed by the Board of Directors consisting of 12 Directors, who were elected among the Members of the Society. Out of the 12 elected Directors, one Director has to be elected as Chairman and another one as Vice-Chairman.